Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Assam - Subsection Section 24(ii) in The Assam Co-operative Societies Rules, 1953 (ii)No business shall be transacted at any meeting of the general assembly unless there is a quorum at the time when the business of the meeting is due to commence.
